Telecom Regulatory Authority Of India - Subsection
Section 5(v) in The Telecommunication Interconnection Usage Charges Regulation, 2003
(v)[ Reporting Requirement for carriage charges for long distance calls within India specified under paragraph (a) of Schedule II .-Every National Long Distance Operator shall, on quarterly basis, report to the Authority the per minute rate of carriage charge and the total amount of such carriage charge for long distance calls within India received by it from every BSO/CMSP/UASL/ILDO, separately, and every BSO/CMSP/UASL/ILDO shall, on quarterly basis, report to the Authority, the per minute carriage charges for long distance calls within India and the total amount of such carriage charge for long distance calls within India paid by them to every National Long Distance Operator, separately, and such quarterly report shall be submitted to the Authority within thirty days of the end of the previous quarter. [ Inserted by Noti. No. 409-12.2008-FN., dated 9.3.2008 (w.e.f. 1.4.2008).]
